Section 64(1) in Rajasthan Panchayati Raj Act, 1994
(1)For every Panchayati Raj Institution, there shall be constituted a fund bearing the name of the concerned Panchayati Raj Institution and there shall be placed to the credit thereof:(a)contributions and grants, if any, made by the Central or the State Government including such part of the land revenue collected in the State as may be determined by the Government;(b)share of taxes or other revenues as approved by the State Finance Commission;(c)contribution and grants, if any, made by any local authority;(d)loan, if any granted by the Central or the State Government or raised by the Panchayati Raj Institution concerned;(e)all receipts on account of tolls, taxes and fees levied by the concerned Panchayati Raj Institution;(f)all receipts in respect of any school, hospitals, dispensaries, buildings institutions or works vested in, constructed by or placed under the control and management of the concerned Panchayati Raj Institution;(g)all sums received as gift or contribution and all income from any trust or endowment made in favour of the concerned Panchayati Raj Institution;(h)all fines or penalties imposed and realised under the provisions of this Act or of the bye-laws, made there under; and(i)all other sums receive by or on behalf of the concerned Panchayati Raj Institution.
